STATE OF GUJARAT Vs. SHARDABEN BHIKHABHAI SOYALIYA

JUDGEMENT

(1.) WE have heard Mr.N.J.Shah, learned Assistant Government Pleader for the appellants. This Letters Patent Appeal has been filed challenging the judgment of the learned Single Judge dated 14th June,2007 passed in Special Civil Application No. 14117 of 2007. The learned Single Judge in paragraphs 8, 9 and 10 of his judgment has issued the following directions:

(2.) SINCE only direction has been issued to the respondents to examine grievances of the petitioner and for considering the claim of the petitioner for compassionate appointment, we are not inclined to interfere with the matter at this stage. We do not find any merit in this Letters Patent Appeal. This Appeal fails and is accordingly dismissed. As the Appeal is dismissed, Civil Application does not survive.